Vijay Kumar Sinha vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 2559 Jhar

Jharkhand High Court

Vijay Kumar Sinha vs The State Of Jharkhand ... Opposite ... on 1 April, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                              2026:JHHC:9097

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No.832 of 2026
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                    Vijay Kumar Sinha, age 38 years, son of Late Sudarshan Prasad, resident of
                    GS Enclave, 1st Floor Flat No.103, Hinoo, P.O. & P.S. Doranda, District
                    Ranchi, Jharkhand                                       .... Petitioner(s).

                                                    Versus
                    The State of Jharkhand                                   ... Opposite party.
                                                     -------
                           CORAM       :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Navneet Anand, Advocate For the State : Mr. Manoj Kumar Mishra, APP

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02/ 01.04.2026: By filing this Criminal Miscellaneous Petition, the petitioner prays for modification in the bail order dated 12.03.2026 passed by this Court in B.A. No.1713 of 2026.

2. Learned counsel for the petitioner submits that the petitioner has got close relative but they don't have sufficient landed property in the State of Jharkhand, hence he cannot comply the conditions.

3. Considering the submission, I modify the condition to the effect that one of the bailors should be close relative of the petitioner and it is not necessary to have a landed property in the State of Jharkhand.

4. Accordingly, this Cr.M.P. is allowed to the aforesaid extent only.

5. Let a copy of this order be communicated to the Court concerned through FAX immediately.

(ANANDA SEN, J.) 1st April, 2026 Madhav/-

Uploaded on:01/04/2026